Section 201(2)(d) in The Income Tax Act, 2025

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Union of India - Subsection

Section 201(2)(d) in The Income Tax Act, 2025

(d)where the assessee fails to fulfil the conditions contained in sub-section (1) (Table: Sl. No. 1.D) in any tax year,––

(i)the option shall become invalid in respect of such tax year and subsequent tax years; and

(ii)the other provisions of this Act shall apply, as if the option had not been exercised for that tax year and subsequent tax years.